Bombay High Court Judgments

High Courts21 Feb 2007Dismissed

The Shivaji University Vs Anekant Education Society''s Jaysingpur College and The State of Maharashtra

Bombay High Court · (2007) 3 ALLMR 78 : (2007) 5 BomCR 467 : (2007) 4 MhLj 150

Civil Procedure Code, 1908 (CPC) — Section 151, 99Shivaji University Act, 1974 — Section 42C, 42C(1), 42E

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High Courts21 Feb 2007Dismissed

Shri Sambhaji Ramchandra Pawar Patil and Shivaji Ramchandra Pawar Patil Vs Madhavram Abaji Pawar Patil (Deceased through LRs. Sindutai Mahadeo Patil and Others), Subhash Ramchandra Pawar Patil and Ramchandra Tukaram Patil

Bombay High Court · (2007) 6 BomCR 782 : (2007) 4 MhLj 468

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts21 Feb 2007Dismissed

Nafiyaz Sheikh Mamlekar Vs State of Goa

Bombay High Court · (2007) 02 BOM CK 0026

Criminal Procedure Code, 1973 (CrPC) — Section 164Goa Childrens Act, 2003 — Section 2, 30, 8(2)Penal Code, 1860 (IPC) — Section 120B, 201, 302, 364A, 437(1)

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High Courts21 Feb 2007Dismissed

Smt. Sunanda Chandrakant Juvatkar Vs State of Maharashtra

Bombay High Court · (2007) BomCR(Cri) 898

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts21 Feb 2007

Gangaram Sakharam Dhuri since deceased through L.R. Vishnu and Others Vs Gangubai Raghunath Ayare and Others

Bombay High Court · (2007) 6 ALLMR 816 : (2007) 5 BomCR 306 : (2007) 5 MhLj 136

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 6Hindu Succession Act, 1956 — Section 15(1)Registration (Amendment) Act, 1988 — Section 17(1)

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High Courts20 Feb 2007

Prof. R.B. Singh Vs The Principal, Sonopant Dandekar Arts College, V.S. Apte Commerce College and M.M. Mehta Science College and R.H. Save Arts, C. Bhanushali Commerce and B.A. Dandekar Science Junior College, The Chairman, Sonopant Dandekar Shikshan Mandali, University of Bombay and State of Maharashtra, Education and Employment Deptt.

Bombay High Court · (2007) 3 ALLMR 606 : (2007) 5 BomCR 474 : (2007) 4 MhLj 846

Constitution of India, 1950 — Article 226

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High Courts20 Feb 2007

The State of Maharashtra Vs Ganesh Shamrao Andekar and Others

Bombay High Court · (2007) 02 BOM CK 0048

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302

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High Courts20 Feb 2007

Jaikumar Kulkarni Vs The State of Maharashtra, General Administration Department and The Chief Executive Officer, Zilla Parishad

Bombay High Court · (2007) 4 ALLMR 162 : (2007) 4 BomCR 362 : (2007) 113 FLR 1125 : (2007) 3 MhLj 130

Maharashtra Civil Services (Pension) Rules, 1982 — Rule 72(1)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 47

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High Courts20 Feb 2007Dismissed

Vijaykumar Ingle Vs Caste Scrutiny Committee and Others

Bombay High Court · (2007) 6 ALLMR 766 : (2007) 6 MhLj 36

Constitution of India, 1950 — Article 342

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High Courts20 Feb 2007

Jaikumar Kulkarni Vs State of Maharashtra and another

Bombay High Court · (2007) 4 ALLMR 162 : (2007) 4 BomCR 362 : (2007) 113 FLR 1125 : (2007) 3 MhLj 130

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2(i)(viii), 47, 47(1)

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High Courts20 Feb 2007

Brij Mohan Grover Vs Official Liquidator, High Court and Another

Bombay High Court · (2009) 149 CompCas 380

Bombay High Court (Original Side) Rules, 1980 — Rule 138

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High Courts15 Feb 2007

Surjitsing Girniwale Vs The Commissioner, Nanded Waghala Municipal Corporation Abdul Razzak Quraishi Vs The State of Maharashtra and The Commissioner, Nanded Waghala Municipal Corporation

Bombay High Court · (2007) 2 ALLMR 554 : (2007) 2 BomCR 617

Bombay Provincial Municipal Corporations Act, 1949 — Section 10(1A), 10(1B), 10(1C), 10(1D), 11Constitution of India, 1950 — Article 14, 15, 243V, 243ZGMaharashtra Local Authority Members Disqualification Act, 1986 — Section 7

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High Courts15 Feb 2007Dismissed

Nivritti Namdeo Thite Vs Hemraj Gulabchand Daga

Bombay High Court · (2007) 4 ALLMR 473 : (2007) 5 BomCR 283

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 12(3), 23Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 227

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High Courts15 Feb 2007Dismissed

Raymond Limited Vs Raymond Pharmaceuticals Private Ltd.

Bombay High Court · (2007) 109 BOMLR 521 : (2007) 4 MhLj 243 : (2007) 35 PTC 334

Trade Marks Act, 1999 — Section 28, 28(1), 29, 29(2), 29(4)

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High Courts15 Feb 2007Dismissed

The Commissioner of Customs Vs Standard Industries Ltd.

Bombay High Court · (2007) 4 BomCR 799 : (2007) 109 BOMLR 677 : (2007) 119 ECC 403 : (2007) ECR 403

Central Excises and Salt Act, 1944 — Section 25FConstitution of India, 1950 — Article 132, 226, 226(1), 226(2)Customs Act, 1962 — Section 111, 125, 129D(5), 130A, 130D

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High Courts15 Feb 2007

Angerlehner Michel Construction Pvt. Ltd. and The Ambajogai Peoples Co-operative bank Ltd. Vs Shrimouli Builders and Banglore Water Supply And Sewerage Board L and T Finance Ltd. Vs Shrimouli Builders Proprietor Mr. K.P. Reddy, Krishna Valley Development Corpn. and Angerlehner Michel Construction Pvt. Ltd.

Bombay High Court · (2007) 2 ARBLR 553 : (2007) 2 BomCR 815

Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, Order 38 Rule 10, Order 38 Rule 5Maharashtra Co-operative Societies Act, 1960 — Section 156, 156(1)

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High Courts15 Feb 2007Dismissed

Shri Gokuldas Rama Gaude, Shri Bhanu Rama Gaude, Smt. Meena Bhanu Gaude and Shri Ashok Rama Gaude Vs V.G. Quenim, A proprietory concern of Shri Vassudev Guiri Quenim

Bombay High Court · (2007) 4 ALLMR 463

Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 18A, 18K

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High Courts15 Feb 2007Dismissed

Lal Bavta Hotel Aur Bakery Mazdoor Union Vs Ritz Private Limited and P.S. Ghose, Hon''ble Member, Industrial Court of Maharashtra

Bombay High Court · (2007) 3 ALLMR 74 : (2007) 5 BomCR 456 : (2007) 113 FLR 568 : (2007) 3 LLJ 201 : (2007) 3 MhLj 426

Constitution of India, 1950 — Article 226Factories Act, 1948 — Section 2Industrial Disputes Act, 1947 — Section 25F, 25FFA, 25FFF, 25FFF(1), 25K

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High Courts15 Feb 2007

Francis Xavier Salemao Vs State

Bombay High Court · (2007) BomCR(Cri) 847

Arms Act, 1959 — Section 25, 3, 35, 5Explosive Substances Act, 1908 — Section 5, 5, 7Explosives Act, 1884 — Section 9B(1)

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High Courts15 Feb 2007

Chheda Housing Development Corporation Vs Bibijan Shaikh Farid and Others

Bombay High Court · (2007) 3 ALLMR 780 : (2007) 2 BomCR 587 : (2007) 3 MhLj 402

General Clauses Act, 1897 — Section 3(26)Registration Act, 1877 — Section 3Specific Relief Act, 1963 — Section 10, 12, 14, 16

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